RAHULKUMAR JASVANTLAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of facts and law arises in this group of petitions, they are being heard, decided and disposed of by this Common Judgement and Order.

(2.) SPECIAL Civil Application No. 3633 of 2011 has been preferred by the petitioner for appropriate writ, order and/or direction directing the respondent No.3 Pharmacy Council of India and respondent No.9 Gujarat State Pharmacy Council, to register the name of the petitioners as Pharmacist in under the Pharmacy Act, 1948.

(3.) IT is the case of the respective petitioner of Special Civil Application Nos.3633, 3634 and 4567 of 2011 that they took admission through the respondent No.2 Central Admission Committee in the respondent No.5 College which was approved by the respondent No.4 Saurashtra University and All India Council for Technical Education ("AICTE" for short) That he studied the course approved by the respondent No.3 and passed the examination held by the respondent No.4 and cleared the first year examination from the respondent No.5 college held in April, 2006. It is the case of the petitioners that thereafter in the year 2006, the petitioners and other students had approached the respondent No.4 university, and sought transfer from the respondent No.5 college and accordingly all the students were transferred from respondent No.5 college to respondent No.2 college and half of the students were transferred to respondent No.6 college and half of the students were transferred to another college. 3.01. It is the case of the petitioners that the petitioners had studied the course approved by the respondent No.3 and passed the examination held by the respondent No.4 University and has cleared the second year from the respondent No.6 college held in the month of April, 2007.